Section 6 in The Orissa Motor Vehicles Taxation Rules, 1976
6.
The declaration referred to in Clause (b) of Sub-section (4) of section 4 shall be submitted in Form 'A' and the declaration referred to in Sub-section (2) of section 6 shall be submitted in Form 'B' where [tax/additional tax] [Substituted vide Orissa Gazette Extraordinary No. 485/1.5.1986.] is paid for the first time. For subsequent payment of [tax/additional tax] [Substituted vide Orissa Gazette Extraordinary No. 485/1.5.1986.] annually or half-yearly or quarterly or for any period less than a quarterly period as provided under the Act, the person making the payment shall file a declaration in Form 'AA';[Provided that for payment of one time tax declaration shall also be submitted in Form 'A'.] [Added vide Orissa Gazette Extraordinary No. 510/9.5.1994-Notification SRO No. 401/94/3.5.1994.]
